KANNAN Vs STATE REP BY INSPECTOR OF POLICE
Bench: HON'BLE MRS. JUSTICE R. BANUMATHI, HON'BLE MS. JUSTICE INDIRA BANERJEE
Judgment by: HON'BLE MRS. JUSTICE R. BANUMATHI
Case number: Crl.A. No.-001580-001580 / 2011
Diary number: 4353 / 2009
Advocates: MALINI PODUVAL Vs
M. YOGESH KANNA
1
REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
Criminal Appeal No(s). 1580 OF 2011
KANNAN Appellant(s)
VERSUS
STATE REP. BY INSPECTOR OF POLICE Respondent(s)
WITH
Criminal Appeal No(s). 1581 OF 2011
M. NADIMUTHU Appellant(s)
VERSUS
STATE OF TAMIL NADU Respondent(s)
J U D G M E N T
BANUMATHI, J.:
(1) These appeals arise out of the conviction of the
appellants under Sections 7 and 13(2) read with Section 13(1)
(d) of the Prevention of Corruption Act, 1988 and the
appellants were sentenced to undergo rigorous imprisonment for
one year.
(2) A grocery shop under the name and style “Ambika Stores”
was run by father of Sabapathy-(PW-2). On 19th October, 1994
2
Deputy Commercial Tax Officer (PW-4) along with accused no.1,
M. Nadimuthu, who was then working as Assistant Commercial Tax
Officer, inspected the grocery shop and seized the accounts
book. Case of the prosecution is that PW-2 approached A-1 and
asked for return of accounts book for which A-1 demanded bribe
amount of Rs.2000/-. On 22nd October, 1994, PW-2 gave an
application for registration and produced a challan for
Rs.100/-. On 22nd November, 1994 PW-2 again went to the Office
of the Deputy Commercial Tax Officers and asked A-1 to return
of accounts book on which A-1 is said to have reiterated the
demand for Rs.2000/-. On 30th November, 1994, PW-2 again
approached A-1 who stated that the bribe amount of Rs.2000/-
which was subsequently reduced to Rs.800/-, to be paid on 1st
November, 1994 failing which the application for registration
certificate would be rejected. On 1st November, 1994, PW-2
lodged a complaint before the Vigilance and Anti-Corruption
Wing, based on which an F.I.R. was registered and trap was
arranged. On the same day i.e. 1st November, 1994 PW-2
accompanied by PW-3 went to the office of A-1 where A-1 asked
him whether he brought the money and when PW-2 stated that he
brought the money, A-1 asked PW-2 to pay the money to A-2,
Kannan, and directed A-2 to receive the money. Accordingly,
PW-2 paid the bribe amount of Rs.800/- to A-2. PW-5 and the
trap team went inside and after completion of the test with
sodium carbonate solution turning red and other formalities
arrested A-1 and A-2.
3
(3) The Trial Court convicted both accused under Section 7 and
Section 13(2) and Section 13(1)(d) of the Prevention of
Corruption Act and sentenced them to undergo rigorous
imprisonment for two years. In appeal, the High Court
maintained the conviction but reduced the sentence of
imprisonment to one year.
(4) We have heard Ms. Malini Poduval and Mr. P.B. Suresh,
learned counsel appearing for the appellants. Both learned
counsel submitted that the evidence of PW-2 remains
uncorroborated and that A-1 was not in receipt of money. So
far as A-2 is concerned, it was submitted that there was no
evidence to show that there was any demand by A-2 and therefore
conviction of A-2 is not sustainable. Learned counsel have
taken us through the depositions of the witnesses and the
relevant portion of the judgment. We have considered the
submissions and also perused the impugned judgment and the
materials on record.
(5) So far as the demand and acceptance of the bribe amount by
A-1 and A-2 are concerned, PW-2 has clearly stated about the
demand and acceptance. PW-3, accompanying witness, though
turned hostile, in his Chief-Examination clearly stated that he
accompanied PW-2 who went and met A-1 and on the direction of
A-1, PW-2 paid the money to A-2. To that extent, the evidence
of PW-2 is corroborated by the evidence of PW-3. That apart,
as submitted by Mr. M. Yogesh Kanna, learned counsel for the
4
respondent-State, the evidence of PW-6, the office assistant,
also corroborates the version of PW-2. In his evidence PW-6
has stated that PW-2 went inside the room of A-1 and that A-1
told A-2 that PW-2 would give money and that A-2 must take and
keep it with him. Accordingly, PW-2 gave money to A-2 who
received the same. Thus the evidence of PW-2 is corroborated
by the evidence of PW-6, the Office Assistant. Based on the
evidence of PW-2 and test conducted in the sodium carbonate
solution the Trial Court and the High Court had found the
appellants-accused guilty of the offences. Having regard to
the concurrent findings of the courts below, we do not find any
good ground to take a different view.
(6) The appeals are accordingly dismissed.
(7) The appellants are to surrender to custody within a period
of eight weeks to serve the remaining sentence failing which
they shall be taken to custody.
(8) A copy of this order be sent to the concerned trial court
for necessary action.
..........................J. (R. BANUMATHI)
..........................J. (INDIRA BANERJEE)
NEW DELHI, SEPTEMBER 12, 2018.